Section 3(6) in The Punjab State Council for Agricultural Education Act, 2017
(6)The Government, in case of a member other than the Chairperson and an ex-officio member may, by an order, in writing by recording reasons thereof, remove any member from the office on the ground that he,-(i)has abused his position; or(ii)has been convicted by a Court of Law for an offence involving moral turpitude or has otherwise become insane or of unsound mind; or(iii)is guilty of misconduct which in the opinion of the Government render him unfit to continue as Member; or(iv)has continuously absented himself from three consecutive meetings of the Council without the permission of the Chairperson:Provided that before issuing an order, the Government shall give such a member a reasonable opportunity of being heard.
